BHUPENDER @ BINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application filed by appellant No.3 Kitabo who is the mother -in -law of the deceased Saroj praying for suspension of sentence and grant of bail having been in custody just for 3 1/2 months in prison.

(2.) The fact remains that the applicant -appellant No.3 was convicted under Sections 498 -A and 304 -B of the Indian Penal Code along with her husband and son.

(3.) Heard the submissions made on either side. Of course, learned AAG for the State stoutly opposed the bail application on the ground that PW1 and PW2 have categorically spoken about the demand of Apache motorcycle and cash and the cruelty committed by all the three accused. The deceased had also died during the period of one year from the date of marriage. The applicant has just completed 3 1/2 months of sentence and therefore, she is not entitled to bail, it is submitted.